Andhra Pradesh High Court - Amravati
Bukkapatnam Tulasi vs The State Of Andhra Pradesh on 29 June, 2021
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION No.12292 OF 2021
ORDER:
This Writ Petition is filed under Article 226 of the Constitution
of India, seeking the following relief:
".....to issue a Writ, Order or direction more particularly one in the
nature of Writ of mandamus declaring the action of 2nd respondent in
not mutating the name of petitioner in revenue records and in not
issuing pattadar pass books and title deeds in her name, in respect
of the lands bearing Sy.No. 476-3 to the extent of Ac. 5.00 cents,
Sy.No. 476/2 to the extent of Ac. 3.65 cents, Sy.No. 474/2 to an
extent of Ac. 5.36 gts, Sy.No. 474/6 to an extent of Ac. 2.57 cents,
Sy.No. 475/2C to an extent of Ac. 1.32 cents, Sy.No. 476/5 to an
extent of Ac. 2.97 cents situated at Maluguru Village Fields,
Hindupur Mandal, Anantapuram District as illegal, arbitrary, and
consequently direct the 2nd respondent to forthwith consider the
application made by the petitioner online vide Application No.
RMU012106717874, Transaction I.D.No. TARMU012106717874,
dated 19.05.2021 and mutate the name of the petitioner in revenue
records and issue pattadar pass books and title deeds in her name in
respect of the above lands ...."
2. Though the petitioner made several allegations against the
respondents, during the course of hearing learned counsel for the
petitioner requested this Court without touching the merits of the
case, to issue a direction to the respondents to dispose of the
representation dated 19.05.2021 submitted by the petitioner.
3. Learned Government Pleader for Revenue appearing for
respondents readily agreed to dispose of the representation dated
19.05.2021 submitted by the petitioner, if any pending with the
respondent authorities.
4. In view of the submission of Government Pleader for Revenue
appearing for respondents, I need not decide the truth or otherwise of
the allegations made in the petition.
5. This Court is conscious that no such direction be issued in view
of the judgment of the Apex Court in The Government of India v.
P.Venkatesh1, wherein the Apex Court held that such orders may
make for a quick or easy disposal of cases in overburdened
adjudicatory institutions. But, they do not serve to the cause of
justice. As the learned counsel for the petitioner himself requested to
issue a direction to dispose of the representation dated 19.05.2021
submitted by the petitioner, I find no other alternative except to issue
such direction.
6. In the result, Writ Petition is disposed of, directing the 2nd
respondent/ Tahsildar, Hindupur Mandal, Ananthapuram District to
dispose of representation dated 19.05.2021 submitted by the
petitioner, in accordance with law, within four (04) weeks from today.
No costs.
As a sequel, miscellaneous applications pending, if any, shall
also stand closed.
_________________________________________
JUSTICE M. SATYANARAYANA MURTHY
Date: 29.06.2021
KK
2019 (8) SCALE 544
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.12292 OF 2021
Date: 29.06.2021
KK
